A. NIRMALA Vs. A. KASTHURI

JUDGEMENT

(1.) Plaintiff in O.S. No. 42 of 2006 on the file of Senior Civil Judge, Puttur filed the above second appeal.

(2.) For the sake of convenience, the parties to this judgment are referred to as they were arrayed in the plaint.

(3.) Plaintiff filed suit O.S. No. 42 of 2006 seeking partition of plaint schedule properties. Plaintiff and 2nd defendant are daughters of late Anandaiah and 1st defendant. 3rd defendant is sister of said Anandaiah and 4th defendant is her husband. Defendants 5 and 6 are followers of defendants 3 and 4.